Man Singh Kirar vs The State Of Madhya Pradesh
2021 Latest Caselaw 2635 MP

                   HIGH COURT OF MADHYA PRADESH
                    1                                    Cr.A.No. 3124/2021
              (Man Singh Kirar & Ors. Vs. State of M.P. & Anr.)

Gwalior Bench:
Dated 23/06/2021
     Shri Ashish Jadon, learned counsel for the appellants.
     Shri Brij Mohan Shrivastava, learned PP for respondent

No.1/State.

With consent heard finally through Video Conferencing.

Perused the case diary.

Present appeal has been filed under Section 14 (A) of the

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act,

1989 (for brevity 'the Act') against the order dated 27/4/2021 passed

by First Additional Sessions Judge, Guna, whereby the application of

the appellants under Section 438 of Cr.P.C. seeking anticipatory bail

has been rejected.

Appellants apprehends their arrest in connection with offences

punishable u/Ss. 323, 294, 324, 506, 147, 148, 149 and 325 of IPC

and Sections 3(1) (r) & (s), 3(2)(va) of the Act registered as Crime

No.211/2020 at Police Station Bamori, District Guna.

At the outset, learned counsel for the appellants informs this

court that appellants No.1-Man Singh Kirar and Govind Kirar are

going to surrender today itself before the Police Authorities and

therefore, prays for withdrawal of this appeal in respect of appellants

No. 1 and 2 and press this appeal in respect of appellants No. 3 to 8

only.

In view of aforesaid contention, appeal so far as it relates to HIGH COURT OF MADHYA PRADESH

(Man Singh Kirar & Ors. Vs. State of M.P. & Anr.)

appellants No. 1 and 2, is hereby dismissed as withdrawn and is heard

and considered in respect of appellants No. 3 to 8 only.

It is submitted by counsel for the appellants No. 3 to 8 that

the appellants have been falsely implicated in the case and they

have not committed any offence. It is submitted that previously,

first complaint was lodged against the complainant party by the

family of appellants being Crime No.210 of 2021 at PS Bamori

district Guna for offence under Section 148 and 149 of IPC. It is

submitted that there is no specific allegation of inflicting injuries

against the present appellants nor there is any allegation against

they present appellants of calling the complainant party by their

caste and abused them. So far as maintainability of this appeal is

concerned, they have relied upon the the judgment of this Court in

the matter of Atendra Singh Rawat vs. State of M.P.,

(2019) 2 MPLJ (Cri.) 481, whereby this Court has considered

the amended provisions of the Act and also considered Section 438

of Cr.P.C. and has allowed the application. Hence, he has prayed for

grant of bail. Appellants undertake to cooperate in investigation and

trial and would make themselves available as and when required by

the investigating officer and trial Court. Further they intend to

perform community service by serving the environment by

contributing their part voluntarily by planting saplings. On these HIGH COURT OF MADHYA PRADESH

(Man Singh Kirar & Ors. Vs. State of M.P. & Anr.)

grounds, prayer for suspension of sentence has been made out.

On the other hand, learned counsel for the State opposed the

appeal and prayed for the dismissal of the same.

Heard learned counsel for the parties and perused the case diary.

Considering the submissions made by learned counsel for the

parties as well as the fact situation of the case, without expressing any

opinion on merits of the case, I deem it appropriate to allow this

appeal in the following terms. Accordingly impugned order dated

27/4/2021 so far as it relates to appellants No. 3 to 8 is hereby set

aside and it is hereby directed that in the event of arrest, the appellants

No. 3 to 8 shall be released on bail on furnishing personal bond of

Rs.50,000/-(Rupees Fifty Thousand only) each with one solvent

surety each of the like amount to the satisfaction of Arresting

Authority/ Investigating Authority.

This order will remain operative subject to compliance of the

following conditions by the appellant:-

1. The appellant will comply with all the terms and conditions of

the bond executed by him;

2. The appellant will cooperate in the investigation/trial, as the

case may be;

3. The appellant will not indulge himself in extending inducement,

threat or promise to any person acquainted with the facts of the

case so as to dissuade him/her from disclosing such facts to the HIGH COURT OF MADHYA PRADESH

(Man Singh Kirar & Ors. Vs. State of M.P. & Anr.)

Court or to the Police Officer, as the case may be;

4. The appellant shall not commit an offence similar to the offence

of which he is accused;

5. The appellant will not seek unnecessary adjournments during

the trial; and

6. The appellant will not leave India without previous permission

of the trial Court/Investigating Officer, as the case may be.

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(Man Singh Kirar & Ors. Vs. State of M.P. & Anr.)

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Copy /E- copy of this order be sent to the trial Court concerned

for compliance, if possible for the office of this Court.

Certified copy/ e-copy as per rules/directions.

(Anand Pathak) Judge jps/-

Digitally signed by JAI PRAKASH SOLANKI

JAI PRAKASH DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh,

SOLANKI 2.5.4.20=287738d30aabaeda9b10cecdf179cec86 5c7633f4cfb9e38ce14fcbb05b9522a, cn=JAI PRAKASH SOLANKI Date: 2021.06.24 10:47:10 +05'30'